BUNDEL SINGH LODHI Vs. STATE OF M P

JUDGEMENT

(1.) This first application under Section 438 of CrPC has been filed for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in Crime No. 65 of 2021 registered at Police Station Tyonda, Distt. Vidisha for offence under Section 376(2)(n) of I.P.C.

(3.) It is the case of the applicant, that the prosecutrix is major lady and She was given an amount of Rs. 50,000/- and in order to avoid repayment of the same, She has made false allegations of rape. It is further submitted that an affidavit was also executed by the prosecutrix acknowledging the receipt of Rs. 50,000/-.